Section 104(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)Subject to such rules as may be prescribed the Gram Panchayat may levy one or more of the following fees in any public market at such rates, not exceeding the maximum rates, if any prescribed in this behalf, as the Gram Panchayat may think fit-(a)fees for the use of, or for the right to expose goods for sale in such market;(b)fees for the use of shops, stalls, pens or stands in such markets;(c)fees on vehicles including motor vehicles as defined in the Motor Vehicles Act, 1988 (Central Act 59 of 1988) or pack-animals bringing or persons carrying, any goods for sale in such markets;(d)fees on animals brought for sale into or sold in such market;(e)licence fees on brokers, commission agents, weighmen and measures practising their calling in such market.
